Section 4(2) in Goa Compensation to the Project Affected Persons and Vesting of Land in the Government Act, 2017
(2)Where the Government has already entered into any transaction referred to in sub-section (1) before the commencement of this Act, all such transactions shall be deemed to have been validly done, or entered into and all such land shall be deemed to have been vested in the Government free from all encumbrances.
